FATEH DEEP SINGH, J.

1. Petitioner accused Lakhwinder Kumar was allowed anticipatory bail under Section 438 Cr.P.C. by this Court in the present case bearing FIR No.34 dated 12.07.2018 under Sections 363/366- A/34 IPC (Section 120-B, 376 IPC and Section 4 of POCSO Act, 2012 added later on) vide orders dated 05.02.2019. It is subsequently, during the trial of the case the accused absented on 30.11.2021 as a consequence of which non-bailable warrants were issued against him by the trial Court. It is in this situation, the present anticipatory bail has come about.

2. Upon hearing learned counsel for the petitioner Mr. Munish Puri, Advocate; Ms. Simran Grewal, Asst. Advocate General, Punjab representing the respondent State and upon perusal of the records.

3. Apparently, the petitioner had been regularly appearing before the trial Court and it was only on one occasion he absented and even his bail bonds have not been cancelled or forfeited to the State. Keeping in view that there is only a single date default impels this Court to allow the prayer made. Accordingly, petitioner is directed to put in appearance before the trial Court within ten days from today and on his doing so he shall be released on bail on old bail bonds to the satisfaction of the trial Court.

4. The petition stands disposed off accordingly.